PATEL ENGINEERING INFRASTRUCTURE LTD.,MUMBAI vs. ITO 10 (3)(3), MUMBAI

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ITA 4985/MUM/2019Status: DisposedITAT Mumbai30 March 2021AY 2015-162 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal to avail the benefits of the 'Vivad se Vishwas Scheme'. The Revenue had no objection to this request.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for assessment year 2015-16. The assessee later opted for the 'Vivad se Vishwas Scheme, 2020'.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee opting for the 'Vivad se Vishwas Scheme'.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI

Before: VIKAS AWASTHY

For Appellant: Shri Radhakant Saraf
Hearing: 31/03/2021Pronounced: 31/03/2021

Assessee by : Shri Radhakant Saraf Revenue by : Shri Sushil Kumar Mishra सुनवाई क� �त�थ/ Date of hearing : 31/03/2021 घोषणा क� �त�थ/ Date of pronouncement : 31/03/2021 आदेश/ ORDER

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-17, Mumbai ( in short ‘the CIT(A)’) dated 30/05/2019 for the assessment years 2015-16.

2.

A letter dated 05/03/2021 has been received from the Chartered Accountants of the assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’) and hence, want to withdraw the appeal.

3.

Shri Sushil Kumar Mishra representing the Department stated that the Department has no objection if the assessee want to withdraw appeal to avail the benefit of ‘VSVS’.

2 आअसं. 4985/मुं/2019 (�न.व. 2015-16) (A.Y.2015-16)

4.

A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment year has been accepted and the Designated Authority has issued Form-3. In view of above, the appeal by assessee is dismissed as withdrawn.

5.

The appeal by assessee is dismissed as withdrawn.

Order pronounced in the open court on Wednesday, the 31st day of March, 2021.

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